ARUN KUMRA SHARMA Vs. MCD

JUDGEMENT

(1.) VIDE the instant petition, the petitioner seeks the following relief:-

(2.) THE facts of the instant case in brief are that the petitioner had joined the Municipal Corporation of Delhi (MCD), respondent No. 1 on contractual TBHV w.e.f. 28.05.1998 along with the other TBHVs who have been regularized by the respondents vide order dated 01.1.2005 in which even persons junior to the petitioner had been regularised. The petitioner was recruited to the post of T.B. Health Visitor at the salary of Rs.4,000/- per month and he joined on 01.07.1998 with respondent No. 2.

(3.) MR . Pramod K. Sharma, learned counsel appearing on behalf of respondent No. 2 has pointed out that order dated 09.02.2005 in W.P.(C) No. 1929/1998 and W.P.(C) Nos. 2510-2529/2005 was passed on the submissions of the learned counsel for the MCD that the petitioners were already appeared in and cleared the interviews, cleared in the Medical Test and their Police Verification also completed. It was further stated by the learned counsel for the MCD that there was no complaint as on date that the petitioners, who had been working since 1996, do not comply with the Regulations.